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State of Odisha - Section

Section 87 in The Orissa Dental Council Rules, 1969

87.

It shall be the duty of every registered person who changes his address to intimate the fact to the Registrar immediately.AppendixForm 'A'[See Rule 24]Notice of electionElection of a member or members of the Orissa State Dental CouncilIn pursuance of Rule 24 of the Orissa State Dental Council Rules, 1969, notice is hereby given that the election of ............... members for the Orissa State Dental Council to serve during the period expiring.............. day of............ is about to be held.Nominations of eligible-persons to fill up the vacancy or vacancies are invited.Each candidate shall be nominated by a separate nomination paper, but any person entitled to vote at the election may sign the nomination paper of candidates not exceeding the number to be elected and for which he is entitled to vote.Every nomination paper shall be in the Form 'B' giving all the details required therein.The nomination paper shall reach the undersigned not latter than.............. day of.............. The forms of nomination may be obtained on application.Nomination papers which are not complete under the provisions of the Rules or which are not received by the Returning Officer by the aforesaid date shall be invalid.Returning OfficerAddress..................Date.....................Form 'B'[See Rule 25 (3)]Form of nomination paperElection of member or members of the Orissa State Dental CouncilI, the undersigned being a registered dentist, hereby nominate *.....registered as a dentist in Part A or B, his registration number being **... as a candidate for election as a member of the Orissa State Dental. Council at the forthcoming election.
  Signature............................
  Address..............................
  Registration No..................
  Date....................................
  We the undersigned second the proposal of-
Shri..................................... Signature............................
Signature............................ Address..............................
Address............................... Registration No..................
Registration No ................. Date....................................
Date....................................  
I, the undersigned hereby consent to accept nomination as a candidate for election to the Orissa Dental Council.Signature..............................Address................................Registration No....................Date.......................................* State name and full address..................** State registration number...................Form 'C'[See Rule 25 (10)]Form of voting papersElection of member or members of the Orissa State Dental Council
Official mark of the returning officer Election of***...........member
Column for voter's mark Name of candidate**** Address Registration number
(1) (2) (3) (4)
       
*** State number of candidates to be elected..............**** Name to be printed in alphabetical order.............Instructions
(1)Each elector has votes.
(2)He shall vote by placing the mark 'X' opposite the names of the candidates whom he prefers.
(3)The voting paper shall be invalid, if the mark 'X' is placed opposite the names of more than candidates or if the marks are so placed as to render it doubtful to which candidates they are intended to apply.
(4)The elector shall enclose the voting paper in the "Identification Envelope" and then enclose that envelope in a bigger cover, in the left hand lower corner of which the elector shall write his full name and signature. If the elector fails to write full name and also his signature the voting paper shall be invalid.
(5)A voting paper shall be invalidated if the voter returns the voting paper otherwise than in the "Identification Envelope" with the declaration thereon completed.
(6)Every elector shall send his voting paper in a separate cover direct to the Returning Officer.
(7)If the Returning Officer receives more than one voting paper from any elector, all such voting papers shall be invalid.
(8)If more than one mark is placed before the name of any candidate the whole voting paper shall be disqualified.
(9)This paper shall be folded "Face Inwards" and placed in the accompanying "Identification Envelope" which shall be securely closed and then placed in a covering envelope.Form 'D'[See Rule 25 (11)]Form of declaration on identification envelope,Orissa State Dental CouncilI*.................of...................... hereby declare that I am the person to whom the enclosed voting paper was addressed, that I am a registered dentist**............... and that I have not returned any other voting paper in this election.Signature................Address.................Date.......................Signed in the presence of***.........
(1)Signature ..................
(2)Signature ..................* Insert full name .........** Insert register number ...........*** There must be two witnesses...........Form 'E'[See Rule 82 (1)]Application for registration under Section 34 of the Dentists Act, 1948(Act XVI of 1948)ToThe Registrar,Orissa State Dental Council, Bhubaneswar-1Sir,I beg to apply for registration of my name as Dentist, under Section 34 of the Dentists Act, 1948 (Act XVI of 1948).Particulars about myself are furnished below :